Section 15(2) in The Calcutta Metropolitan Development Authority Act, 1972
(2)In particular, and without prejudice to the generality of the foregoing functions, the Metropolitan Authority shall also discharge the following functions, namely:-(a)to receive the money paid to it by the State Government under the provisions of the Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972, and to apply such money for the purposes specified in sub-section (3) of section 12 of that Act;(b)to specify the development projects for the implementation of which any money referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Metropolitan Authority may impose, be applied by-(i)any municipal or other authority within the Calcutta Metropolitan Area, or(ii)such other authority, not being a local authority or any authority specified in sub-clause (i), as the State Government may, by notification in the Official Gazette, specify in this behalf, or(iii)any Department of the State Government:Provided that the execution of such development project is approved by. the State Government;(c)to receive any money borrowed by it and any money which may be paid to it by any authority other than the State Government;(d)to apply any money referred to in clause (c) of this sub-section for financing [, by way of loan, grant or otherwise,] [Words inserted by W.B. Act 21 of 1974] any project for the development of the Calcutta Metropolitan Area or any part thereof; and(e)to perform such other functions as may be prescribed.
